MOBIN Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) None is appearing for the appellant. Therefore, Mr. Swapnil Bisht, Advocate present in the Court was requested to appear as Amicus Curiae in the present case. Copy of the paper book was handed over to him in pre lunch session. Mr. Swapnil Bisht, Advocate agreed to argue this appeal in post lunch session.

(2.) Appeal was taken up for hearing in post lunch session.

(3.) Present appeal is directed against the judgment and order dated 09.10.2009, passed by learned Addl. Sessions Judge/1st F.T.C., Roorkee, District Haridwar, in Session Trial No. 107 of 2008, whereby appellant was held guilty for the offence punishable under Section 364 I.P.C. and was sentenced to undergo rigorous imprisonment for a period of ten years and to pay fine of Rs. 5,000/- and in default of making payment of fine to undergo additional imprisonment for a period of six months.